GURPREET SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bail application which was filed in January, 2022 has been listed multiple times. Learned counsel for the applicant has taken adjournment on all such occasions.

(2.) On 6/9/2022, Mr. Haniya, learned counsel argued the matter at length and when he realised that the Court was not inclined to grant any indulgence to the applicant, he sought an adjournment for a week. Considering that the counsel for the applicant is a young lawyer, the Court acceded to his request.

(3.) This Court painfully records that thereafter, nobody appeared on behalf of the applicant whenever the matter was listed (on 20/9/2022, 27/9/2022 and 11/10/2022).